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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(vii) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969

(vii)"Employee" means a non-teaching employee of the Municipal Council including the employees borne or municipal service of the State eligible for the Liberalised Pension Scheme.